GULZAR AHMAD DAR Vs. STATE OF J&K

JUDGEMENT

(1.) The case of the petitioner is that, the petitioner has got education up to graduation level ad has passed graduation with 57.6% marks and 10+2 with 73% marks. The petitioner has crossed the age limit and is at preset 38 years of age. The respondent SSRB floated an advertisement in the year 2005 for filling up the posts of Lab. Assistant (Education) District Pulwama and the petitioner having fully eligible filled up of his application form for one of the posts and also faced the interview of board.That thereafter shortlist of 45 candidates was prepared, and petitioner was in said list; petitioner was at no.8; after that interviewed was conducted and selection list was issued, but name of petitioner did not figure in the select list. He is aggrieved of selection of respondents no. 4 and 5 who carry lesser academic merit; but the petitioner having meritorious and having faced the interview conducted by the board successfully has not been selected rather the persons with lesser merit have been selected and the petitioner has been dropped.

(2.) The relief sought for by the petitioner in the instant writ petition is as follows:

(3.) I have considered the contents of petition. Respondents have filed objections; but counsel has argued that once petitioner has appeared in selection process and remained unsuccessful, then later on he cannot challenge the process of selection.